Atheeveera Ramapandian vs Umari Shankar
2021 Latest Caselaw 17805 Mad

                                                             1        S.A.(MD)NO. 907 OF 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 31.08.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.907 of 2007

                     Atheeveera Ramapandian            ... Appellant / Appellant /
                                                            Plaintiff

                                                       Vs.


                     1. Umari Shankar

                     2. The Block Development Officer,
                        Srivaiguntam Panchayat Union,
                        Srivaiguntam.            ... Respondents/ Respondents /
                                                       Defendants

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree passed in A.S.No.46
                     of 2002 on the file of the Sub Judge(Appellate Court),
                     Tuticorin, dated 18.12.2003, confirming the Judgment and
                     Decree passed in O.S.No.15 of 2002 on the file of the District
                     Munsif Court, Srivaiguntam, dated 11.10.2002.


                                   For Appellant   : Mr.M.P.Senthil
                                   For R-2         : Mr.D.Gandhiraj

                                   For R-1         : No appearance.

                                                     ***


https://www.mhc.tn.gov.in/judis/
                     1/3
                                                             2         S.A.(MD)NO. 907 OF 2007

                                               JUDGMENT

The learned counsel appearing for the appellant

informs the Court that the sole appellant has passed away and

steps have not been taken to bring the legal heirs on record.

2. This second appeal is dismissed as abated. No

costs.

                                                                              31.08.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: 1) In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

2) Web copy of this order shall be uploaded on 01.09.2021.

To:

1. The Sub Judge(Appellate Court), Tuticorin.

2. The District Munsif, Srivaiguntam.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/

3 S.A.(MD)NO. 907 OF 2007

Note : Web copy of this order shall be uploaded on 01.09.2021

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.907 of 2007

31.08.2021

https://www.mhc.tn.gov.in/judis/